Section 17(1) in The Orissa Motor Vehicles Rules, 1993
(1)The registered owner of the persons in possession or control of a motor vehicle other than a transport authority vehicle shall apply in Form 25 prescribed under Rule 52 of the Central Motor Vehicles Rules, 1989 to the registering authority which issued the certificate of registration for renewal of certificate of registration of the motor vehicles sixty days period to the expiry of the date on which the registration of the vehicle would complete fifteen years.
